RAJAMMA Vs. DISTRICT COLLECTOR DHARMAPURI DISTRICT

JUDGEMENT

(1.) THIS writ petition has been filed praying for a Writ of Mandamus to direct the respondents to make a reference to the concerned Civil Court, under Section 18 of the Land Acquistion Act, 1894, for getting a higher compensation for the lands comprised in Survey No.124/3B, in Kammandoddi Village, Hosur Taluk, Dharmauri District, pursuant to the award passed by the second respondent, dated 7.10.1991.

(2.) THE learned counsel for the petitioners had contended, inter alia, that the lands belonging to the petitioners had been acquired, along with certain other lands, in Kammandoddi Village, for the purpose of Kelavarapalli Reservoir project. THE petitioners had participated in the award enquiry and had raised their objections, with regard to the quantum of award fixed by the authorities concerned, as compensation for the acquired lands. THEreafter, the second respondent had passed the award, dated 7.10.1991.

(3.) PER contra, the learned counsel appearing on behalf of the respondents had submitted that the writ petition has been filed, belatedly, praying for a direction to make a reference, under Section 18 of the Land Acquisition Act, 1894, to the concerned Civil Court, for enhancement of the compensation, in respect of the acquired lands said to have belonged to the petitioner.